Singhasan Prasad In S/S ... vs State Of ...
2021 Latest Caselaw 3253 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 

 
Case :- CIVIL MISC REVIEW APPLICATION No. - 39 of 2021
 

 
Applicant :- Singhasan Prasad In S/S 20962/2016
 
Opposite Party :- State Of U.P.Thru.Secy.Horticulture & Ors.
 
Counsel for Applicant :- Mohd. Ateeq Khan
 

 
Hon'ble Chandra Dhari Singh,J.

Heard learned counsel for the review- petitioner and the learned counsel for the respondents.

This is a petition for review of the judgment and order dated 05.02.2021 rendered in Writ Petition No.20962 (SS) of 2016.

Hon'ble Supreme Court in the cases reported in (1995) 1 S.C.C. 170, Meera Bhanja (Smt.) vs. Nirmala Kumari Choudhary (Smt.) and (1997) 8 S.C.C. 715, Parsion Devi and others Vs. Sumitri Devi and others has held that the scope of review under Order 47 Rule 1 C.P.C. is very limited and this jurisdiction can be invoked only, if there is mistake or error apparent on the face of record. In the instant case, there is no error apparent on the face of record of the judgment.

The review petition is devoid of merits. It is accordingly dismissed.

Order Date :- 9.3.2021

nishant/-